ABHIJEET.J.K Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in the case C.C.No.1768/2018 on the file of the Court of the Additional Chief Judicial Magistrate, Thiruvananthapuram.

(2.) The prosecution case is as follows: On 12.07.2018, at about 21.30 hours, the de facto complainant, a lady aged 39 years, was proceeding to her house by walking through a public road. The accused followed her on a motorcycle. He approached her and invited her to accompany him on the motorcycle. He also made sexual gesture to her with his hand.

(3.) The case against the petitioner was registered on the basis of a written complaint made by the victim to the Sub Inspector of the local police station. After completing investigation, final report has been filed against the petitioner for an offence punishable under Section 509 I.P.C.